The National Insurance Company ... vs Smti Anupama Mitra @ Dey And 5 Ors
2022 Latest Caselaw 1630 Gua

                                                              Page No.# 1/3

GAHC010089402022




                      THE GAUHATI HIGH COURT
  (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                        Case No. : I.A.(Civil)/1369/2022



         THE NATIONAL INSURANCE COMPANY LTD
         HAVING ITS REGISTERED OFFICE AT 3 MIDDLETON STREET
         KOLKATTA
         700071 AND REGIONAL OFFICE AT GS ROAD BHANGAGARH
         SILCHAR 5
         REPRESENTED BY ITS REGIONAL MANAGER
         REGIONAL OFFICE
         SILCHAR
         INSURER OF THE VEHICLE NO AS-11-A-5974(407 TRUCK)


          VERSUS

         SMTI ANUPAMA MITRA @ DEY AND 5 ORS
         W/O LATE AJIT DEY
          D/O SRI SUBAL MITRA
          PERMANENT RESIDENT OF VILLAGE SILDUBI GRANT
          PO SILDUBI
          PS SONAI
         DIST CACHAR
         ASSAM
         788001 AND PRESENT ADDRESS OF RAMKRISHNA SARANI
          SONAI ROAD
          PO SILCHAR
          PS SILCHAR
          DIST CACHAR
         ASSAM
          788006

         2:MASTER ANUP DEY
         S/O LATE AJIT DEY

         D/O SRI SUBAL MITRA
                                               Page No.# 2/3


PERMANENT RESIDENT OF VILLAGE SILDUBI GRANT
 PO SILDUBI
 PS SONAI
DIST CACHAR
ASSAM
788001
AND PRESENT ADDRESS OF RAMKRISHNA SARANI
 SONAI ROAD
 PO SILCHAR
 PS SILCHAR
 DIST CACHAR
ASSAM
 788006
 3:SRI NIRANJAN DEY
S/O LATE SARADA DEY
D/O SRI SUBAL MITRA

PERMANENT RESIDENT OF VILLAGE SILDUBI GRANT
 PO SILDUBI
 PS SONAI
DIST CACHAR
ASSAM
788001
AND PRESENT ADDRESS OF RAMKRISHNA SARANI
 SONAI ROAD
 PO SILCHAR
 PS SILCHAR
 DIST CACHAR
ASSAM
 788006
 4:SMTI. ARATI DEY
W/O LATE NIRANJAN DEY
D/O SRI SUBAL MITRA

PERMANENT RESIDENT OF VILLAGE SILDUBI GRANT
 PO SILDUBI
 PS SONAI
DIST CACHAR
ASSAM
788001
AND PRESENT ADDRESS OF RAMKRISHNA SARANI
 SONAI ROAD
 PO SILCHAR
 PS SILCHAR
 DIST CACHAR
ASSAM
 788006
                                                                         Page No.# 3/3

           ------------
           Advocate for : MR. A DUTTA
           Advocate for : MR. A K DUTTA appearing for SMTI ANUPAMA MITRA @ DEY
           AND 5 ORS



                                     BEFORE
                    HONOURABLE MR. JUSTICE HITESH KUMAR SARMA

                                     ORDER

Date : 13-05-2022

Heard Mr. A Dutta, learned counsel for the applicant. Also heard Mr. S Sutradhar, learned counsel for the respondent Nos. 1, 2 and 4.

After hearing learned counsel for the applicant, and on perusal of the record of the case, the operation of the impugned judgment and award dated 28.06.2018, passed by the learned Motor Accident Claims Tribunal, Cachar, Silchar in MAC Case No. 980/2012, shall remain stayed subject to appellant depositing 50% of the awarded amount within a period of six weeks before the Registry of this Court, who shall, in turn release the 50% of the awarded amount to the respondents on proper identification.

The interlocutory application stands disposed of accordingly.

JUDGE

Comparing Assistant